Foreign Trade (Regulation) Rules, 1993

3. Grant of special licence

1.      Where the Importer-Exporter Code Number granted to any person has been suspended or cancelled under sub-section (1) of section 8, the Director-General may, having regard to the following factors, grant to him a special licence, namely:-

1.      that the denial of a special licence is likely to affect the foreign trade of India adversely; or

2.      that the suspension or cancellation of the Importer-Exporter Code Number is likely to lead to non-fulfillment of any obligation by India under any international agreement;

1.     

2.      The special licence granted to any person under sub-rule (1) shall be non-transferable.